DEVENDRA SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Supplementary counter affidavit filed on behalf of respondent no.1 in the Court today is taken on record.

(3.) Since controversy involved in these petitions is identical, hence all the petitions are being decided by a common judgment. Writ Petition No. 666 of 2011 shall be the leading case.